Section 141 in Kerala Land Reforms (Tenancy) Rules, 1970
141. Procedure to be followed by authorised officer.
- The proceedings of the authorised officer shall be summary and shall, subject to the provisions of the Act and these rules, be governed as far as possible, by the provisions of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of-(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents;(d)the amendment of pleadings;(e)the addition of parties;(f)the reviewing of orders passed on ground of apparent error;(g)local inspection; and(h)the passing of orders.
